MOHAMMED SIDDIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-accused No.4 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.5/2019 of City Market Police Station, pending in SC No.209/2020 on the file of the learned LXIII Additional City Civil and Sessions Judge at Bengaluru, registered for the offences punishable under Ss. 399 and 402 of IPC on the basis of the first information lodged by the informant Sri M. Shekarappa- PSI.

(2.) Heard Sri Udaya Kumar M., learned counsel for the petitioner and Smt. M.M.Waheeda, learned High Court Government Pleader for the respondent- State. Perused the materials on record.

(3.) In view of the rival contentions urged by learned counsel for both the parties, the point that would arise for my consideration is: